Tax on investment income and long-term capital gains.
115E. Where the total income of an assessee, being a non-resident Indian, includes—
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| (a) | | any income from investment or income from long-term capital gains of an asset other than a specified asset; |
| (b) | | income by way of long-term capital gains, |
the tax payable by him shall be the aggregate of—
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| (i) | | the amount of income-tax calculated on the income in respect of investment income referred to in clause (a), if any, included in the total income, at the rate of twenty per cent; |
| 46[(ii) | | the amount of income-tax calculated on the income by way of long-term capital gains referred to in clause (b), if any, included in the total income,-- |
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| (A) | | at the rate of ten per cent for any transfer which takes place before the 23rd day of July, 2024; and |
| (B) | | at the rate of twelve and one-half per cent for any transfer which takes place on or after the 23rd day of July, 2024; and] |
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| (iii) | | the amount of income-tax with which he would have been chargeable had his total income been reduced by the amount of income referred to in clauses (a) and (b). |
